- (1.) Heard counsel for the petitioner and Shri S.N. Tripathi for the caveator-respondent no. 3, the sole contesting respondent.
(2.) The contention of counsel for the petitioner is that the Settlement Officer Consolidation decided a chak appeal on its merits after hearing the parties. The factum of the parties having been heard is categorically mentioned in the order.
(3.) Subsequently on a recall application, this order has been completely modified on the finding that it had been passed on a misconception of facts and, therefore, exercising powers under Section 151 CPC, the errors in the earlier order has been corrected. This order has been affirmed by the revisional court while dismissing petitioners' revision.;